H.S. AKASH AGRO INDIA vs. UNION OF INDIA AND ANR

PDF · subscribers
CWP/934/2022HC Punjab & HaryanaPHHC01005158202220 April 2026Bench: MR. JUSTICE DEEPAK SIBAL,MS. JUSTICE LAPITA BANERJI4 pages
AI SummaryPartly Allowed

What did the High Court hold?

The High Court held that notices issued under Section 148 of the Income Tax Act, 1961, and dispatched prior to April 1, 2021, are not required to be preceded by a notice under Section 148A. This is because Section 148A was introduced prospectively and became effective from April 1, 2021. Therefore, such notices are governed by the unamended provisions of the Act. The Court relied on the Supreme Court's decision in Union of India vs. Ashish Agarwal, which held that notices issued under the unamended Section 148 on or after April 1, 2021, would be deemed to have been issued under Section 148A and construed as show-cause notices. However, for notices issued prior to April 1, 2021, the unamended provisions apply. The Court found no justifiable reason to interfere with the impugned notice but allowed the petitioner to file a written response, after which the Assessing Officer would proceed with the assessment in accordance with law.

What were the facts?

The petitioner, H.S. Akash Agro India, filed a writ petition challenging a notice dated March 28, 2021, issued under Section 148 of the Income Tax Act, 1961, for assessment year 2016-17. The petitioner contended that the notice was invalid as it was not preceded by the procedure prescribed under Section 148A of the Act, which was introduced by the Finance Act, 2021. The revenue argued that the notice was dispatched prior to April 1, 2021, the effective date for Section 148A. The High Court considered the Supreme Court's decision in Union of India vs. Ashish Agarwal.

What were the issues?

1. Whether a notice issued under Section 148 of the Income Tax Act, 1961, on March 28, 2021, is invalid for not being preceded by the procedure prescribed under Section 148A of the Act, which came into effect on April 1, 2021. Assessee's Contention: The notice under Section 148 is bad in law as it was issued without complying with the mandatory procedure laid down in Section 148A of the Act. Revenue's Contention: The notice under Section 148 was dispatched prior to April 1, 2021, and therefore, the provisions of Section 148A were not applicable to it, as Section 148A was introduced prospectively. The unamended provisions of Section 148 would govern such notices.

Which sections of the Income-tax Act were involved?

Section 148,Section 148A,Section 149

AI-generated summary — verify with the full judgment below

CWP-934-2022 (O&M) -1- IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH Sr. No.287-98 CWP-934-2022 (O&M) Date of decision: 20.04.2026 H.S. Akash Agro India ....Petitioner Versus Union of India and another ....Respondents CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL HON'BLE MS. JUSTICE LAPITA BANERJI Present: Mr. Sandeep Goyal, Senior Advocate with Mr. Rishab Singla, Advocate for the petitioner. Mr. Varun Issar, Sr. Standing Counsel with Ms. Pridhi Sandhu, Sr. Standing Counsel for the respondents. * * * DEEPAK SIBAL, J. (Oral) 1. The instant petition is directed against the notice dated 28.03.2021, pertaining to the assessment year 2016-17, issued to the petitioner under Section 148 of the Income Tax Act, 1961 (for short – 'the Act') on the ground that the said notice was not preceded by the procedure prescribed under Section 148 A of the Act, which provision was introduced through the Finance Act, 2021. 2. Learned counsel for the parties have been heard. 3. In this case the impugned notice, issued under Section 148 of the Act, is dated 28.03.2021 and as per record of the Income Tax Department which was produced before us, such notice was dispatched to the petitioner JYOTI SHARMA 2026.04.30 19:26 I attest to the accuracy and integrity of this document chandigarh

CWP-934-2022 (O&M) -2- prior to 01.04.2021. 4. Notices under Section 148 of the Act, issued and dispatched prior to 01.04.2021, were not required to be preceded by any notice under Section 148A of the Act because Section 148A was prospectively introduced through the Finance Act, 2021 and was to come into effect on or after 01.04.2021. Therefore, such notices would continue to be governed by the unamended provisions. In this regard following observations by the Supreme Court in Union of India and ors. vs. Ashish Agarwal, (2023) 1 SCC 617, can be usefully referred to:- “22. Thus, the new provisions substituted by the Finance Act, 2021 being remedial and benevolent in nature and substituted with a specific aim and object to protect the rights and interest of the assessee as well as and the same being in public interest, the respective High Courts have rightly held that the benefit of new provisions shall be made available even in respect of the proceedings relating to past assessment years, provided Section 148 notice has been issued on or after 1st April, 2021. We are in complete

agreement with

the view taken by the various High Courts in holding so. xx xx xx xx xx xx xx xx xx xx 28. In view of the above and for the reasons stated above, the present appeals are allowed in part. The impugned common judgments and orders passed by the High Court of Judicature at Allahabad in WT No. 524/2021 and other allied tax appeals/petitions, is/are hereby modified and substituted as under:- 28.1 The impugned Section 148 notices issued to the respective assessees which were issued under unamended Section 148 of the IT Act, which were the subject-matter of writ JYOTI SHARMA 2026.04.30 19:26 I attest to the accuracy and integrity of this document chandigarh

CWP-934-2022 (O&M) -3- petitions before the various respective High Courts shall be deemed to have been issued under Section 148A of the IT Act as substituted by the Finance Act, 2021 and construed or treated to be show-cause notices in terms of Section 148A(b). The assessing officer shall, within thirty days from today provide to the respective assessees information and material relied upon by the Revenue, so that the assesees can reply to the show-cause notices within two weeks thereafter; 28.2 The requirement of conducting any enquiry, if required, with the prior approval of specified authority under Section 148A(a) is hereby dispensed with as a one-time measure vis-a-vis those notices which have been issued under Section 148 of the unamended Act from 01.04.2021 till date, including those which have been quashed by the High Courts. 28.3 Even otherwise as observed hereinabove holding any enquiry with the prior approval of specified authority is not mandatory but it is for the Assessing Officers concerned to hold any enquiry, if required; 28.4 The assessing officers shall thereafter pass orders in terms of Section 148-A(d) in respect of each of the assessees concerned; Thereafter after following the procedure as required under Section 148-A may issue notice under Section 148 (as substituted); 28.5 All defences which may be available to the assesses including those available under Section 149 of the IT Act and all rights and contentions which may be available to the assessees concerned and Revenue under the Finance Act, 2021 and in law shall continue to be available. 29. The present order shall be applicable PAN INDIA and all judgments and orders passed by different High Courts on the issue and under which similar notices which were issued after 01.04.2021 issued under Section 148 of the Act are set aside and shall be governed by the present order and shall stand modified to the aforesaid extent. The present JYOTI SHARMA 2026.04.30 19:26 I attest to the accuracy and integrity of this document chandigarh

CWP-934-2022 (O&M) -4- order is passed in exercise of powers under Article 142 of the Constitution of India so as to avoid any further appeals by the Revenue on the very issue by challenging similar judgments and orders, with a view not to burden this Court with approximately 9000 appeals. We also observe that present order shall also govern the pending writ petitions, pending before various High Courts in which similar notices under Section 148 of the Act issued after 01.04.2021 are under challenge.” (emphasis supplied) 5. In the light of the above, we find no justifiable reason to interfere with the impugned notice. However, in response to the impugned notice, the petitioner shall be at liberty to file its written response after which the competent Assessing Officer shall proceed to assess the petitioner, in accordance with law. (DEEPAK SIBAL) JUDGE (LAPITA BANERJI) JUDGE April 20, 2026 Jyoti 1 Whether speaking/reasoned Yes/No Whether reportable Yes/No JYOTI SHARMA 2026.04.30 19:26 I attest to the accuracy and integrity of this document chandigarh

More judgments on Section 148

All 35,022 judgments and leading authorities on Section 148 →

Recent GST High Court judgments

Search GST case law →